Section 7(4) in West Bengal Protection of Interest of Depositors in Financial Establishments Act, 2013
(4)Where an order of confiscation of seized or freezed property of any financial establishment or the promoter, partner, director, manager, member, employee or any other person responsible for the management of, or for conducting the business or affairs of such financial establishment has been made under sub-section (3), all rights and title in such property shall vest to the Competent Authority free from all encumbrances.
